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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(d) in Goalpara Tenancy Act, 1929

(d)on the ground that the tenancy has been terminated by his landlord by six months' notice expiring when the end of the agricultural year, when the holds the land otherwise than under a written lease, and the period of five years referred to in Sections 40 and 60 has expired and has not acquired a right of occupancy in the land.